Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 67] [Entire Act] NCT Delhi - Subsection Section 67(2) in The Delhi Land Reforms Rules, 1954 (2)Valuable securities or stamps of any description shall not be accepted in payment of land revenue and currency notes sent through the post shall be refused.
